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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(vi) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(vi)[ in the case of any lanka or padugai land, or any land on which a coconut garden, a guava garden or a grape garden is raised, the extent of standard holding shall in no case exceed 10.93 hectares (27 acres)] [Substituted by Act No. 9 of 1974, w.e.f. 19-3-1974.].